Section 34 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
34. All officers in State employ required to report offences against this Act.
- Every officer employed by the State other than an [Excise and Taxation Officer] [Substituted by Act VII of 1956 for 'Customs and Excise Officer'.], shall be bound to give immediate information to an [Excise and Taxation Officer] [Substituted by Act VII of 1956 for 'Customs and Excise Officer'.], and very [Excise and Taxation Officer] [Substituted by Act VII of 1956 for 'Customs and Excise Officer'.] shall be bound to give immediate information either to his immediate official superior or to a [Deputy Commissioner] [Substituted by Act XIV of 1966 for 'Deputy Excise and Taxation Commissioner'.] of all breaches of any of the provisions of this Act which may come to his knowledge ; and all such officers shall be bound to take all reasonable measure in their power to prevent the commission of any such breaches which they may know or have reason to believe or about or likely to be committed.
